High Courts21 Jul 2026Disposed Of
Ramveer Singh Bhati Vs Ashwani Kumar Commissioner Mcd & Ors.
Delhi High Court · (2026) 07 DEL CK 0474
COURT ARCHIVE
Delhi High Court judgments, 2026
7,176 judgments · page 81 of 359
High Courts21 Jul 2026Disposed Of
Naresh Chauhan Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0475
High Courts20 Jul 2026
M/S Indospirit Bars Pvt Ltd Vs Smt Prabha Aggarwal
Delhi High Court · (2026) 07 DEL CK 0773
Arbitration and Conciliation Act, 1996-Section 37, 34Transfer of the Property Act, 1882-Section 108(e)
High Courts20 Jul 2026
Satya Prakash Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 1001
Constitution of India-Article 226
High Courts20 Jul 2026
Sunita Devi Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 1003
Constitution of India-Article 226
High Courts20 Jul 2026
M/s LGF Sysmac India Pvt. Ltd. Vs M/s Krystallo
Delhi High Court · (2026) 07 DEL CK 0998
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11Companies Act, 1956Specific Relief Act
High Courts20 Jul 2026
United India Insurance Company Ltd. Vs Digambar & Anr.
Delhi High Court · (2026) 07 DEL CK 1099
Employee's Compensation Act, 1923-Section 30, 4 read with Schedule I
High Courts20 Jul 2026Allowed
Aditya Institute Of Technology Through Its Founder-Cum-Chairman Devendra Gupta Vs Government Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 1068
Constitution of India-Article 226, 14Delhi Skilled Entrepreneurship University Act, 2019Delhi Diploma Level Technical Education Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence) Act 2007-Section 13
High Courts20 Jul 2026
Nishit Badola Vs Union Of India Through Ministry Of Corporate Affairs & Anr.
Delhi High Court · 2026 INSC 185
Constitution of India-Article 226, 227; Part IIICompanies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 9, 18, 18(f), 18(f)(vi), 20(1), 65, 66
High Courts20 Jul 2026
Employees Provident Fund Organization Vs Prashant Singh & Anr.
Delhi High Court · (2026) 07 DEL CK 1151
CCS (Temporary Services) Rules, 1965-Rule 5(1), 5
High Courts20 Jul 2026
Commisioner Of Police & Anr. Vs Ramputr Gurjar
Delhi High Court · (2026) 07 DEL CK 1155
High Courts20 Jul 2026
Union Of India & Ors. Vs Shri Deepak
Delhi High Court · (2026) 07 DEL CK 1158
CCS (Temporary Service) Rules, 1965-Rule 5(1)CCS (Conduct) RulesCivil Services (Classification, Control and Appeal) Rules-Rule 55-B
High Courts20 Jul 2026
Shri Suresh Kumar Rajput Vs GNCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 1165
High Courts20 Jul 2026
Shri Naresh Kumar Vs The Wire & Ors.
Delhi High Court · (2026) 07 DEL CK 1131
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Constitution of India-Articles 105 and 104CrPC-Section 197, 199(4)
High Courts20 Jul 2026
State Vs Rakesh
Delhi High Court · (2026) 07 DEL CK 1138
Code of Criminal Procedure, 1973-Section 378(3), 207, 313(1)(b), 232, 386(1), 378 and 379Indian Penal Code, 1860-Section 354AProtection of Children from Sexual Offences Act, 2012-Section 8, 12
High Courts20 Jul 2026
State (Govt of NCT of Delhi) Vs Ram Prakash
Delhi High Court · (2026) 07 DEL CK 1142
Code of Criminal Procedure, 1973-Section 378(1), 207, 251, 313(1)(b), 255(1), 386(1), 378 and 379Indian Penal Code, 1860-Sections 279, 337, 304A, 299, 300
High Courts20 Jul 2026
Airports Authority Of India Vs Ahluwalia Contracts India Limited
Delhi High Court · 2026 INSC 6
Arbitration and Conciliation Act, 1996-Section 34, 21, 12, 12(5), 18, 14, 15, 36, 4, 34(2)(b), Seventh Schedule
High Courts20 Jul 2026
National Projects Construction Corporation Limited Vs Bharat Scouts And Guides
Delhi High Court · (2026) 07 DEL CK 1207
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts20 Jul 2026
M/S Vishal Infrastructure Ltd And Mis Ojsc Euro-Asian Construction Corporation Evrascon (JV) Vs Chief Engineer (Const)-1 North Western Railway Jaipur & Ors.
Delhi High Court · (2026) 07 DEL CK 1211
Arbitration and Conciliation Act, 1996-Section 9